CHHATRAPATI SHAHUJI MAHARAJ UNIVERSITY Vs. MANISHA PANDEY

JUDGEMENT

(1.) Sri Rohit Pandey has filed Vakalatnama on behalf of the petitioner, which is taken on record.

(2.) List has been revised. Sri Rohit Pandey learned counsel appears for the petitioner. No one appears for the respondents.

(3.) The petitioner, Chhatrapati Shahuji Maharaj University, Kanpur through its Registrar (hereinafter referred to as the 'University') has filed this writ petition seeking quashing of the proceedings of Complaint Case No. 78 of 2008 (Manisha Pandey vs.Principal Mahavidyalaya, Lakhimpur Khiri and another) filed before the Consumer Forum.